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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Haryana - Subsection

Section 173(1) in Haryana Panchayati Raj Act, 1994

(1)Every person whose name is in the list of voters shall, unless disqualified under this Act or any other law for the time being in force, be qualified to vote at the election of a Member for the electoral division to which such list pertains.